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Judgment
Jyotsna Rewal Dua, J
Learned Deputy Advocate General has placed on record office order dated 20.08.2026, relevant portion of which reads as under: -
“In compliance with the directions contained in the order dated 13.08.2026 passed by the Hon'ble High Court of Himachal Pradesh in CWP No. 13879 of 2026, titled Sh. Rajinder Singh, TGT (Medical) Vs. State of H.P. & Others, Smt. Pushpa Lata, TGT (Medical), who is under transfer from GSSS, Bagshar, District Mandi to GSSS, Dharamshala, District Kangra, is hereby adjusted at GHS, Kand District Kangra, against Smt. Shanta Devi, TGT (Medical), on vice-versa basis. Consequently, Smt. Shanta Devi, TGT (Medical), is hereby transferred from GHS, Kand District Kangra to GSSS, Bagshar District Mandi, vice Smt. Pushpa Lata, TGT (Medical) with TTA/JT to Smt. Shanta Kumari. The fresh representation submitted by Smt. Pushpa Lata, TGT (Medical), stands disposed of accordingly.”
Learned counsel for the petitioner submits that the above order has redressed the grievance of the petitioner.
In view of above, the present petition to stand disposed of as the grievance of the petitioner raised in this writ petition stands redressed. Pending miscellaneous application(s), if any, shall also stand disposed of. Pending miscellaneous applications, if any, shall also stand disposed of.